DEEPAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the abovementioned four appeals filed by the accused appellants from jail are being decided by this common judgment as all of them have been preferred against the common judgment and order dated 15-12-1999 passed by the learned Additional Sessions Judge No. 2, Bikaner in Sessions Case No. 57/97 by which he convicted the accused appellants for the offence under Sections 396, 460 and 461, I.P.C. and sentenced each of them in the following manner:-

(2.) It may be stated here that in the alleged incident, there were five accused persons and since one of the accused, namely, Dharma Phukan was child at the relevant time, therefore, his case was sent to the Children Court. Bikaner and he was not tried along with the present four accused appellants.

(3.) It may further be stated here that the accused appellants were not convicted for the offence under Section 302, I.P.C. as they were already convicted and sentenced for the offence under Section 396, I.P.C. and it was further ordered by the learned Addl. Sessions Judge No. 2 that Rs. 24,200.00 be given to PW-5 Jagdish Prasad.